Principal Comissioner Of Income Tax vs. M/S Mohini Deepika Construction Company

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ITA/138/2023HC Madhya Pradesh04 August 2025Bench: HON'BLE SHRI JUSTICE ATUL SREEDHARAN1 pages
For Petitioner: Siddharth Sharma

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(ATUL SREEDHARAN) JUDGE (ANURADHA SHUKLA) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE ATUL SREEDHARAN & HON'BLE SMT. JUSTICE ANURADHA SHUKLA ON THE 4th OF AUGUST, 2025 INCOME TAX APPEAL No. 138 of 2023 PRINCIPAL COMISSIONER OF INCOME TAX Versus M/S MOHINI DEEPIKA CONSTRUCTION COMPANY Appearance: Shri Siddharth Sharma - Advocate for the appellant. ORDER Per: Justice Atul Sreedharan Learned counsel for the appellant/department, in furtherance of the letter dated 10.07.2025 received by him from the Income Tax Officer (Tech), for Pr. Commissioner of Income Tax-1, Bhopal, wants to withdrawn this appeal. The appeal is dismissed as withdrawn. b

1 ITA-138-2023 NEUTRAL CITATION NO. 2025:MPHC-JBP:36036 Signed by: BHARTI GADGE Signing time: 04-08-2025 17:45:29 Signature Not Verified

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